Section 17 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
17. Trial of the alleged contemner.
- (i) In the case of a criminal contempt, on the date fixed for trial or any adjourned date, the Tribunal may proceed to examine witnesses, if any, for the petitioner, and after the petitioner has closed his evidence, the Tribunal shall examine the alleged contemner generally on the case in the manner provided in section 313 of the Code of Criminal Procedure and record his statement.(ii)Thereafter, the Tribunal shall call upon the alleged contemner to enter upon his defence and examine the witnesses, if any, tendered on his behalf whether or not, the witness is named in any list filed by him.(iii)After examination of the witnesses and hearing arguments, if any, the Tribunal shall pronounce judgement.(iv)In case of civil contempt, upon considering the objections stated by the alleged contemner, upon considering the affidavits and documents on record, and after hearing the parties or arguments on their behalf, the Tribunal shall pronounce the judgement.
